SHARMISTHA GANGOPADHYAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against an order dated 8-1-1993 passed by U. C. Banerjee, J. whereby and whereunder the writ application filed by the writ petitioner-appellant dismissed in limine. The fact of the matter lies in a very narrow compass.

(2.) The appellant appeared in Part II Examination of B.A. Hons. in the year 198

(3.) According to the appellant, she did fairly well in the examination, but did not obtain marks according to her expectation. In paragraph 12 of the writ application, it was stated that she reasonably apprehends and/or has reason to believe that her answer scripts have not been properly looked into and examined. The appellant applied for review so far as answer scripts of 5th and 8th papers on 18-9-89 in the prescribed form. Upon scrutiny no change in her results was made. However, later on the petitioner was awarded 32 in place of 36 marks in one of the papers. The petitioner-appellant further drew the attention of the Hon'ble Minister. The matter was also taken up with the Hon'ble Chief Minister, whereafter the Appellant made a representation on 28-7-92 before the Chancellor. By a letter dated 12th November, 1992, the Registrar, Calcutta University, apprised the Assistant Secretary to the Government of West Bengal to the following effect :-